Ran Vijai Singh, J. - (1.) Heard Sri Arvind Srivastava-III, learned counsel for the petitioner, learned standing counsel for the State-respondents and Sri D.D. Chauhan holding brief of Sri Amresh Singh, learned counsel for the Gaon Sabha.
(2.) Through this writ petition, prayer has been made to issue writ of certiorari quashing the order dated 01.09.2016 passed by Sub Divisional Officer, Bisalpur, District Pilibhit by which he has stayed his own order dated 31.8.2016. While assailing this order learned counsel for the petitioner submits that the impugned order is without jurisdiction as the Sub Divisional Officer has no power to review of his own order. In his submissions, the order dated 31.8.2016 was passed after due deliberation, therefore, its operation could not be stayed on the application of the strangers unless such order was obtained by playing fraud or misrepresentation upon the authority concerned.
(3.) Whereas learned standing counsel as well as counsel for the Gaon Sabha have submitted that although under the relevant statute no power of review has been conferred upon the Sub Divisional Officer but the Sub Divisional Officer can review his own order under appropriate circumstances.;